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[Cites 0, Cited by 0] [Section 119] [Entire Act]

State of West Bengal - Subsection

Section 119(c) in West Bengal Value Added Tax Act, 2003

(c)any waybill obtained or obtainable by a dealer from any prescribed authority or any declaration furnished or to be furnished by or to a dealer under any of the Acts so repealed or the rules made thereunder in respect of any sale of goods before the appointed day shall be valid where such waybill is obtained or such declaration is furnished on or after such appointed day;